Pratibha Pipes & Structurals Ltd. v. DCIT

173 Taxmann.com 147Reported decision#4985 most cited

What is Pratibha Pipes & Structurals Ltd. v. DCIT authority for?

Grounds raised by the assessee against the validity of approval granted under section 153D of the Income Tax Act are dismissed.

23

judgments rely on this decision, according to BharatTax’s citation analysis of 366,315 Indian tax judgments — from 2025 to 2025.

Also referred to as

Pratibha Pipes & Structurals Ltd. v. DCIT · 173 taxmann.com 147 · section 153D · validity of approval · ITAT Mumbai · assessment procedure

Issues it is cited on

Judgments citing Pratibha Pipes & Structurals Ltd. v. DCIT